COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 7 of 40

High Courts06 Nov 2007Dismissed

The Bangalore Development Authority Vs Gururaj and B.V. Ram Murthy, Advocate

Karnataka High Court · (2007) ILR (Kar) 5184 : (2008) 1 KarLJ 684

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 13Contempt of Courts Act, 1971 — Section 15 (1) (b)

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High Courts06 Nov 2007

Munivenkatappa Adopted S/o Late Iragappa Vs Dodamuniyappa and Others

Karnataka High Court · (2008) 3 KarLJ 456

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High Courts05 Nov 2007Allowed

Syed Imtiyaz Vs Milka Vatsala

Karnataka High Court · (2008) 1 KarLJ 144 : (2007) 4 KCCR 381 SN

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A (2), Order 8 Rule 6A

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High Courts05 Nov 2007Allowed

B.S. Puttaswamy and Others Vs M.C. Shyamala Kumari and The State Public Prosecutor, High Court of Karnataka

Karnataka High Court · (2007) ILR (Kar) 5319 : (2008) 1 KarLJ 327 : (2008) 1 KCCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198 (1)Penal Code, 1860 (IPC) — Section 109, 34, 497, 506

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High Courts02 Nov 2007

Hanumantha Gowda Vs The Deputy Commissioner, The Tahsildar and The Secretary, Milk Producer''s Co-operative Society

Karnataka High Court · (2007) ILR (Kar) 5146 : (2008) 1 KarLJ 85 : (2008) 2 KCCR 762

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 12 (1), 12 (2)

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High Courts02 Nov 2007Dismissed

C.R. Shantharaj Vs C.K. Kumaraswamy and Others

Karnataka High Court · AIR 2008 Kar 631 : (2008) 3 KarLJ 175 : (2008) 2 KCCR 1175

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts31 Oct 2007Dismissed

Mujawar and Co. Vs Sri. Fazlur Rehman

Karnataka High Court · AIR 2008 Kar 32 : (2008) 2 KarLJ 365 : (2008) 1 KCCR 581

Transfer of Property Act, 1882 — Section 106, 109, 53 A

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High Courts31 Oct 2007Allowed

Sri Sri Sri Madhusudananandapuri Swamiji of Omkarashrama Vs The Assistant Commissioner, Bangalore South Sub-Division-Cum-Sub-Divisional Magistrate and Others

Karnataka High Court · (2008) 2 KarLJ 163

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146 (1), 482

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High Courts31 Oct 2007Dismissed

Joseph Chacko Vs State of Karnataka and Raju K. Mathew Sibin Joseph, Jacob Mathew and Anil Kumar Vs State of Karnataka and Narasimhulu Nagarajan

Karnataka High Court · (2007) 10 KAR CK 0064

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 447, 506

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High Courts31 Oct 2007Dismissed

Canara Security Press Private Limited Vs The State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 67 : (2007) 4 KCCR 352 SN : (2009) 20 VST 282

Karnataka Sales Tax Act, 1957 — Section 5

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High Courts31 Oct 2007Dismissed

Al-dea Electronics (P) Limited Vs The State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 151

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts31 Oct 2007Dismissed

N. Muniswamy Vs M. Lalitha

Karnataka High Court · (2008) 6 KarLJ 100

Evidence Act, 1872 — Section 65

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High Courts31 Oct 2007Allowed

Great Eastern Impex Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2008) 14 VST 165

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High Courts30 Oct 2007Dismissed

Special Land Acquisition Officer, Karnataka Industrial Areas Development Board and Karnataka Industrial Areas Development Board Vs State of Karnataka and Others S.B.G. Software Pvt. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2008) 2 KarLJ 182

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (6), 3 (1), 47

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High Courts30 Oct 2007Dismissed

M.C. Associates and M.N.I. Builders Vs The State of Karnataka, Revenue Department and The Deputy Commissioner for Detection of Under Valuation of Stamps

Karnataka High Court · AIR 2008 Kar 207 : (2009) 1 KarLJ 71 : (2008) 4 KCCR 2283

Karnataka Stamp Act, 1957 — Section 45 A, 45 A (3)

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High Courts30 Oct 2007Allowed

Commissioner of C. Ex. Vs I.T.C. Limited

Karnataka High Court · (2009) 13 STR 333

Central Excise Act, 1944 — Section 12 C, 35 B (2)

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High Courts29 Oct 2007Dismissed

Shri Gutti Basaveshwar Leasing Finance and Pawn Brokers (Regd.) Vs Maruti and Another

Karnataka High Court · (2008) 3 BC 665 : (2008) 1 KCCR 153

Karnataka Small Causes Courts Act, 1964 — Section 18

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High Courts29 Oct 2007

Ram Vs Murlidhar and Others

Karnataka High Court · (2008) 2 KarLJ 141 : (2008) 1 KCCR 218

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 115, 9

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High Courts29 Oct 2007Dismissed

The Commissioner of Central Excise Vs Bharat Petroleum Corporation Ltd., Tanir Bavi Installation

Karnataka High Court · (2007) 10 KAR CK 0050

Central Excise Act, 1944 — Section 11 A, 11 AB, 35 G

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High Courts29 Oct 2007Dismissed

The Management of L and T Komatsu Limited Vs Larsen and Toubro Employees Association

Karnataka High Court · (2008) ILR (Kar) 326

Industrial Disputes Act, 1947 — Section 10 (4A), 11 A, 33 (2) (b), 33 A

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